Azizur Rahman vs The State Of Assam And 3 Ors
2025 Latest Caselaw 7218 Gua

Gauhati High Court

Azizur Rahman vs The State Of Assam And 3 Ors on 10 September, 2025

Author: M. Zothankhuma

Bench: Michael Zothankhuma

                                                                      Page No.# 1/2

GAHC010161292025




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                        THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                              Case No. : WA/245/2025

          AZIZUR RAHMAN
          S/O LATE ABDUR REZZAQUE, R/O CONCORD APARTMENT, ISLAMPUR,
          HAJI MUSAFIRKHANA ROAD, .P.O. ULUBARI, DIST. KAMRUP (M), ASSAM.



          VERSUS

          THE STATE OF ASSAM AND 3 ORS
          REPRESENTED BY THE COMMISSIONER AND COMMISSIONER TO THE
          GOVT. OF ASSAM, DEPTT. OF HOUSING AND URBAN AFFAIRS, ASSAM
          SECRETARIAT, DISPUR, GUWAHATI 06

          2:THE ASSAM URBAN WATER SUPPLY AND SEWERAGE BOARD

          REPRESENTED BY ITS MANAGING DIRECTOR
          AMRITPUR PATH
          GANESHGURI
          GUWAHATI 06

          3:THE MANAGING DIRECTOR

           THE ASSAM URBAN WATER SUPPLY AND SEWERAGE BOARD AMRITPUR
          PATH
           GANESHGURI
           GUWAHATI 06

          4:THE PRINCIPAL ACCOUNTANT GENERAL
           MAIDAMGAON
           BELTOLA
           GUWAHATI 2

Advocate for the Petitioner : MR. K N CHOUDHURY, MR. A H M R CHOUDHURY,N
GAUTAM,MS. B. HAZARIKA,MS. R CHOUDHURY
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Advocate for the Respondent : GA, ASSAM, MR. S P CHOUDHURY (R-2,3),SC, AUWS AND
SB,SC, AG




                                BEFORE
              HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
                HONOURABLE MR. JUSTICE ANJAN MONI KALITA

                                     ORDER

10.09.2025 (M. Zothankhuma, J)

Heard Mr. K.N. Choudhury, learned Sr. Counsel for the appellant assisted by Ms. R. Choudhury. Also heard Mr. S.P. Choudhury, learned counsel for the respondent Nos.2 & 3 and D.K. Sarmah, learned counsel for the respondent No.1. Mr. B. Sarma, learned counsel appears for the respondent No.4.

Hearing concluded.

Judgment reserved.

                       JUDGE                                  JUDGE



Comparing Assistant